DIRECTOR GENERAL I AND R Vs. INDIAN AIRLINES

JUDGEMENT

(1.) A Notice of Enquiry (NOE) was issued to the Indian Airlines, New Delhi on 24.6.1993 under Sec.36b (e) read with 36a (1)2 of the Monopolies and Restrictive Trade Practices Act, 1989 (the Act in brief) based on a complaint filed by Director General of Investigation and Research (the DG for brief ). The respondent the Indian Airlines was charged with indulgence in unfair trade practices.

(2.) The facts of the case as alleged in the complaint in brief are as follows :

(3.) In the aircraft Airbus 300 operated by the Indian Airlines there are four seats in executive class which are numbered as 5a, 5b, 5g and 5h. These four seats are like seats of economy class in size though occupants of these are charged executive class fare. The attention of the passengers is not drawn to this fact regarding these four seats. The Indian Airlines is charged with misrepresentation falling under unfair trade practice within the meaning of Clauses (i) and (ii) of the Sec.36a (1) of the Act.